COL VIVEK SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide order dtd. 18/8/2022, this Court passed order as under:

(2.) Today, learned counsel for petitioner has produced a copy of representation dtd. 4/8/2022 before this Court and has submitted that the said representation has been sent through proper channel.

(3.) On perusal of the aforesaid representation, we find that this is not in the form of representation rather it is a DO letter to the concerned authority.